Partap Singh vs The Govt. Of N.C.T.D. & Ors.
2011 Latest Caselaw 1426 Del

            *IN THE HIGH COURT OF DELHI AT NEW DELHI
                                          Date of decision: 10th March, 2011
+                           W.P.(C) 11111/2009

         PARTAP SINGH                                 ..... Petitioner
                            Through: Mr. D.C. Sharma, Advocate
                                   Versus
         THE GOVT. OF N.C.T.D. & ORS.           ..... Respondents

Through: Mr. R.P. Vats & Mr. P.K. Dhamija, Advocates for the purchasers.

CORAM :-

HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW

1. Whether reporters of Local papers may No. be allowed to see the judgment?

2. To be referred to the reporter or not? No.

3. Whether the judgment should be reported No. in the Digest?

RAJIV SAHAI ENDLAW, J

For judgment, see WP(C) 9033/2009 titled Sh. Sukhbir Vs.

Financial Commissioner & Ors.

RAJIV SAHAI ENDLAW (JUDGE) 10th MARCH, 2011 'gsr'